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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(b) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(b)where the Subscriber has been dismissed from his employment or where there the Subscriber has resigned his employment under the Corporation within five years of the commencement of his permanent service, the whole or any part of the amount contributed by the Corporation to his account together with the interest credited in respect thereof.